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[Cites 0, Cited by 1] [Section 83] [Entire Act]

State of Kerala - Subsection

Section 83(2) in Kerala Police Act, 2011

(2)The Government may direct in areas so notified under sub-section (1) reasonable restrictions with respect to the use of building premises and vehicles and in respect of the movement of persons, vehicles and objects and police officers may issue, to all concerned, such directions as are necessary for the compliance of such restrictions.